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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 47(3)(a) in Securities and Exchange Board of India (Foreign Portfolio Investors) Regulations, 2014

(a)anything done or any action taken or purported to have been done or taken, including suspension or cancellation of certificate of registration, any inquiry or investigation commenced or show cause notice issued under the repealed regulations, shall be deemed to have been done or taken under the corresponding provisions of these regulations;